ZIAHID ALI SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.G.A. for the State and entire record has been perused.

(2.) This application under Section 482 Cr.P.C. has been filed for seeking to quash the impugned summoning order dated 02.01.2020 of entire proceeding in Complaint Case No. 660 of 2018 (Ramchander Sahu Vs. Zahid Ali Siddiqui), under Section 138 of the N. I. Act, Police Station Kotwali, District Allahabad, pending in the Court of Judicial Magistrate, Room No. 2, Allahabad.

(3.) All the contentions raised by the learned counsel for the applicant relate to disputed questions of fact. The court has also been called upon to adjudge the testimonial worth of prosecution evidence and evaluate the same on the basis of various intricacies of factual details which have been touched upon by the learned counsel. The veracity and credibility of material furnished on behalf of the prosecution has been questioned and false implication has been pleaded.